P.RAMACHANDRA RAJU Vs. M.DHANANJAYA RAJU

JUDGEMENT

(1.) The defendants 2 to 4, in a suit for specific performance, are the appellants in Second Appeal 875 of 2017. They are also the appellants in S.A. 876 of 2017, having been unsuccessful in their suit seeking a relief of permanent injunction.

(2.) The parties are described as per their litigative status before the trial Court.

(3.) The common facts that are material for adjudication in the above Second Appeals are as hereunder:-